A.RAJARAM Vs. THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorarified Mandamus, to call for the records relating to the impugned order dated 19.02.2019, passed by the second respondent and quash the same consequently direct the respondents to grant permission public meeting to conduct 102nd birth anniversary of former Chief Minister beloved late Dr.M.G.Ramachandran (M.G.R) on 03.03.2019 or on the date to be fixed by this Court.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) The petitioner averred that he is the Secretary of Madukarai Union, Amma Makkal Munetra Kazhagam and his political party founded by Late M.G.Ramachandran (MGR) the former Chief Minister of Tamilnadu. On earlier occasion, the petitioner submitted representations to the respondents on 09.01.2019, 19.01.2019 and 25.01.2019 seeking permission to conduct a public meeting to celebrate 102nd birth anniversary of Former Chief Minister Late M.G.Ramachandran, but the same was not considered by the respondents. Thereafter as per the direction of this Court in W.P.No.3150 of 2019 dated 04.02.2019, the petitioner gave a representation on 07.02.2019, to the respondents seeking permission to conduct the above said meeting. But the second respondent, without providing any opportunity, mechanically rejected permission by an order dated 19.02.2019, for the reason that there is a possibility of causing hindrance to public and traffic in that particular locality. Hence, the present writ petition has been filed.